Arbitration and Conciliation Act, 1996 - Sections 34 and 37 - Any award of an arbitrator or a tribunal that seeks to overreach a binding judicial decision, does conflict with the fundamental public policy and cannot, therefore, sustain - A judicial decision of a superior court, which is binding on an inferior court, has to be accepted with grace by the inferior court notwithstanding that the decision of the superior court may not be palatable to the inferior court - This principle, ex proprio vigore, would be applicable to an arbitrator and a multi-member arbitral tribunal as well